K SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ petition is focussed to get issued a Writ of Certiorarified mandamus calling for the records of the fourth respondent in his proceedings in a7/2051/2005 dated 28. 02. 2005 and quash the same and consequently, direct the fourth respondent herein to renew the petitioner's Employment Exchange registration in Reg. No. 450/1994 and to recognise his seniority.

(2.) HEARD both sides.

(3.) THE facts giving rise to the filing of this petition as stood exposited from the records would run thus: the petitioner got himself registered as a candidate in the District employment Office, Ramanathapuram District, as evidenced by the Employment card dated 21. 02. 1994 and it was renewable by 21. 02. 1997. It so happened that on 15. 01. 1997 itself, the petitioner sent by post his requisition for renewal which was admittedly received by the District Employment Office concerned on 20. 01. 1997; nevertheless, renewal was not effected. Hence, this writ petition.